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State of Telangana - Section

Section 12 in Telangana Objectionable Performances Prohibition Act, 1956

12. Saving of, prosecutions under other laws.

- Where no order under section 3 or section 4 has been made in respect of any performance, nothing in this Act shall bar a prosecution under the Indian Penal Code (Central Act 45 of 1860), or any other law.